Telangana High Court
Sri Bogadameedi Pedda Bajanna vs The State Of Telangana on 24 June, 2025
HON'BLE SRI JUSTICE C.V. BHASKAR REDDY
WRIT PETITION No.17402 of 2025
ORDER:
It is stated that the petitioner is the owner and possessor of the land admeasuring Ac.0.31 guntas in Sy.No.40/2, situated at Kotaramoor Village, Armoor Mandal, Nizamabad District, having purchased the same through registered sale deed bearing document No.3202 of 2011, dated 03.12.2011. Likewise, the petitioner has also purchased the land admeasuring Ac.0.25 guntas in Sy.No.22/1 and Ac.1.08 guntas in Sy.No.40/1, situated at Kotaramoor Village, Armoor Mandal, Nizamabad District, through registered sale deed bearing document No.2987 of 2012, dated 23.07.2012. Thus, in all, the petitioner owns the land admeasuring Acs.2.24 guntas. It is further stated that the vendor of the petitioner had obtained permission for conversion of the said land from agricultural to non-agricultural purpose vide proceedings No.A3/5546/2010, dated 13.10.2010. The grievance of the petitioner is that, disputing the nature of lands and its classification and claiming that these lands are Government lands, the respondent authorities have issued the proceedings under the provisions of the Telangana Land Encroachment Act, 1905 (for short "the Act, 2 CVBR, J Wp_17402_2025 1905") and aggrieved by the orders passed by respondent No.4- Tahsildar, the petitioner filed an appeal under Section 10 (1) of the Act, 1905 vide case No.E2/34/2025. It is further stated that the said appeal was dismissed confirming the orders passed by the Tahsildar, dated 13.12.2024 confirming the eviction of the petitioner from the subject land. It is further stated that, aggrieved by the orders passed by the District Collector, the petitioner filed a revision before respondent No.3 under Section 10 (2) of the Act, 1905. It is further stated that, along with the revision, the petitioner also filed an interlocutory application seeking suspension of the orders passed by the appellate authority confirming the orders passed by the Tahsildar. The grievance of the petitioner is that, though the revision is filed on 04.06.2025, respondent No.3 has not taken up the appeal and there is every possibility of forcible eviction of the petitioner pending adjudication of the revision.
2. Considered the submissions made by the learned counsel for the parties and with their consent, this writ petition is being disposed of at the admission stage.
3. Sri Govardhan Venu Nomo, learned counsel for the petitioner, has vehemently contended that pending adjudication 3 CVBR, J Wp_17402_2025 of the said revision before respondent No.3, respondent No.4 is making efforts to dispossess the petitioner from his patta land in fact the subject land was purchased under registered sale deeds and respondent No.4 also granted conversion permission after collecting necessary charges.
4. Sri L.Ravinder, learned Assistant Government Pleader for Revenue, has not disputed the orders passed by the Tahsildar, filing and disposal of the appeal under Section 10 (1) of the Act, 1905 and also filing and pending of the revision before respondent No.3.
5. In the said circumstances, this Court is of the opinion that the ends of justice would be met if respondent No.3 is directed to dispose of the revision filed by the petitioner against the orders passed in Appeal No.E2/34/2025 within a period of three (03) months from the date of receipt of a copy of this order. In the meantime, respondent No.4 is directed not to take any coercive action against the petitioner in pursuance of the eviction order passed by the Tahsildar, which was confirmed by the District Collector in Appeal No.E2/34/2025. 4
CVBR, J Wp_17402_2025
6. With the above observations, this Writ Petition is disposed of. There shall be no order as to costs.
7. As a sequel, the miscellaneous petitions pending, if any, shall stand closed.
________________________________ JUSTICE C.V.BHASKAR REDDY 24.06.2025 gkv